Delhi High Court - Orders
Pawan Dawar vs Millennium School on 17 December, 2021
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~18 (2021)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 104/2021
PAWAN DAWAR ..... Decree Holder
Through: Mr Parmod Kumar Sharma,
Advocate.
versus
MILLENNIUM SCHOOL ..... Judgement Debtor
Through: Mr Achint Singh Gyani and Mr Amit
Aggarwal, Advocates.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 17.12.2021
1. The Judgment Debtor's (the respondent) petition under Section 34 of the Arbitration and Conciliation Act, 1996 has been heard and orders have been reserved.
2. The learned counsel appearing for the respondent seeks time to file a reply.
3. Let the same be filed within a period of two weeks from today. Rejoinder, if any, be filed within a period of one week, thereafter.
4. List on 18.02.2022.
VIBHU BAKHRU, J DECEMBER 17, 2021 RK Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:DUSHYANT RAWAL